UDAYAPPAN K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The order dated 18.09.2019 passed by the Additional Sessions Judge - II, North Paravur in the case M.C No. 19/2019 in S.C No. 1036/2018 is challenged in this appeal.

(2.) The appellants were the sureties of the accused in the case S.C No. 1036/2018 in which an offence punishable under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985 was alleged against the accused. The accused in the case made default in appearing before the trial court. Then, notice was issued to the appellants to show cause why penalty shall not be imposed on them. The appellants did not appear before the trial court. They did not show cause for not imposing penalty on them. As per the impugned order, the trial court imposed a penalty of Rs.80,000/- each on the appellants.

(3.) Heard the learned counsel for the appellants and also the learned Public Prosecutor.